Andhra Pradesh High Court - Amravati
Kotakonda Mohana Murali vs Cheluru Venkatramana Reddy on 14 November, 2024
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAT!
THURSDASY, THE FOURTEENTH BAY OF NOVEMBER
TWeO THOUSAND AND TWENTY Four
'PRESENT:
THE HONOURABLE SRI JUSTICE NYAPATHY VRIAY
IA NO OF 2084
IN
CIVIL REVISION PETITION NOs: 3410 OF 2623
CEPT IO OTOL LESS TOUT TAEETTOIED
Between:
Gheluru Venkatramana Redoy, vo Reddeppa Reddy, Hindu, aged about ay
years, Occupation Cultivation, r/o Thokalapalli, H/o Dayyappagaripalli, 8.
Kothakota Mandal, Annamayya (istrict,
Patitioner/Respondent No.4
AND
}. Rotakonda Mohana Murall, s/o KotakondaReddeppa, Hindu, aged
about 58 years, Occ. Business and Cultivation, resident at
Papiredeynalli Vilage, Madananalle Mandal, Annamayya District.
Respondent/Petitioner
SI
. Anagan! Recdenpa Reddy, (died by LRs}
tad
. Anagant Rangamma, wo A. Reddeppa Reddy, 78 years,
A. Amamath Redo, s/o A. Reddeppa Reddy, 56 years,
A. Vasudeva Reddy, s/o A, Reddeppa Reddy, 54 years,
. A. Bhagyamma, wo Ananda Reddy, 52 years,
Son he
Respondents 3 fo 6 are Hindus, residing in ayyappagaripalli,
5.Kothakota Mandal, Annamayya District
of
YT. Punyamma, T. Ramane Reddy, Hindu, 60 years, Residing in
Morampalie, H/o Bayyappagaripalll, 8. Kothakota Mandal, Annamayya
istrict,
Respondents/Respandents
{Respondents 3 to ¥ ars ant necessary parties for the praesent CRE
as the appeal have not bean contested}
SEEN
Petition under Section 791 of CPO is fled praying that in the
¥
craumetances stated in the memorandum of grounds fled in suppart of the
petition, the High Court may be sleased to stay all further proceedings my GER
No. 1/2024 in OS. No 102/2008 an the fle of the Adefitional Senior Civil Jucige,
pending disposal of CORP No. 3170 of 2023, on the file of the High Court.
Petition coming on for hearing, upon serusing the Petiion and the
maermorandum of grounds Aled in _ inereof and the earlier order of the
High Court cf 08.12.2023, OF 02.2024, 19.04 2024, 06.08.2024 | 03.09.2094,
17.08.2084 & 15.10. 2024 made herein and upon
K. Sitaram, Advocate for the Pelfioner, and of Si Mahadeva Kanthrigala
Advocate for the Respondent No.1, and the Court made the following
ORDER:
nearing ihe arguments of Sr
"This aplication is fled sseking stay of all further proceedings in
OEP No. of 2024 in O.3.No.102 of 2008 on the fle of Additonal Senior
Sivii Judge, Medananalie as execution proceedings are at the stage of
delivery of possession.
it is submitted by the learned counsel for the petitioner that there
is an appeal pending against the judgment and decres passed in
O.8.No.102 of 2008 before the Vil Additional District Judge, Madananalics
in AS.No.$8 of 2015 and Wo the delivery of possession is affected, the
petitioner shall be put to great hardship.
Therefore, in the Interest of hustice, this Court deams if appropriate
fo stay all further proceedings in OEP No.1 of 2024 In O.5.No.102 of 2008
for a period of fwo weeks,"
TRUE COPY)
SECTION OFFICER
Ta,
1. Fhe Additional Districs Judge, Madanapalie, Chitfoor District
é. The VU Additional District Judge, Madanapalle, Chittoor District
3. Kotakonda Mohana Murali, s/o KolakondaReddeppa, Hindu, aged
about §9 years, Occ. Susiness and Cultivation, residest at
Papireddypalli Vilage, Madanapalle Mandal, Annamayya District, [BY
RP AD)
One CC to SRI MAHADEVA RANTHRIGALA Advocates PORUC]
One CC to Sri K Sitaram Advocate PORPUCI
tsi ke»
One spare copy.
oR
HIGH COURT
¥N,
DATED: 14.17 2024
Fasten 27.471.2024.,
CRP.NG.O116 of 2023
STAY
